Gujarat High Court
Banaskantha District Panchayat vs J.S. Bhavsar on 1 July, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/11937/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11937 of 2002
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BANASKANTHA DISTRICT PANCHAYAT....Petitioner(s)
Versus
J.S. BHAVSAR....Respondent(s)
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Appearance:
MR HS MUNSHAW, ADVOCATE for the Petitioner(s) No. 1
(MR AS SUPEHIA), ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 01/07/2016
ORAL ORDER
Let an administrative Notice be issued to the respondent informing him that his lawyer has been elevated to the Bench of this Court and he should make necessary arrangement to engage another advocate, returnable on 19th July 2016.
(J.B.PARDIWALA, J.) chandresh Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Jul 03 05:52:12 IST 2016